Stephen Dhan vs The State Of Assam
2022 Latest Caselaw 1974 Gua

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GAHC010055432022




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : CRL.A(J)/41/2022

            STEPHEN DHAN
            S/O. SRI AJOY DHAN, R/O. BAJALBARI LINE, CHABUA TE, P.S. CHABUR,
            DIST. DIBRUGARH, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   : MR. B TALUKDAR, AMICUS CURIAE

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                            ORDER

03.06.2022 (Suman Shyam, J)

Mr. B. J. Talukdar, learned senior counsel assisted by Mr. K. Baishya,

learned counsel, has appeared as Amicus Curiae on behalf of the appellant.

Ms. S. Jahan, learned Addl. P.P., Assam, is present on behalf of the State.

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This appeal is directed against the judgment dated 07.02.2022 passed by

the learned Sessions Judge, Dibrugarh in connection with Sessions Case

No.399/2013 convicting the appellant under Sections 302/34 of the IPC and

sentencing him to undergo rigorous imprisonment for life and also to pay fine of

Rs.3000/- with default stipulation.

Admit the appeal.

Call for the LCR.

Issue notice returnable in six weeks.

Since Ms. S. Jahan, learned Addl. P.P., Assam, has appeared and

accepted notice on behalf of the State, no formal notice is required to be sent

in this case.

                                           JUDGE                              JUDGE


Comparing Assistant